Section 5 in Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
5. Possession.
- Any person may possess such quantity of narcotic drugs as has been at one time dispensed and sold to him for his won use in accordance with the provisions of rule 21 or of corresponding rules for the time being in force in any part of India, outside Bihar subject to the rules framed under Section 9 of the Act.
